BHAGWANRAO MAHADEO PATIL Vs. APPA RAMCHANDRA SAVKAR

JUDGEMENT

(1.) Leave granted.

(2.) By this appeal the appellant, who is the complainant/father of the deceased, has challenged the order of the High Court whereby the accused respondents, who are the mother-in-law and father-in-law of the deceased, have been discharged of the offence under Sec. 306 of the Indian Penal Code, 1860 (for short "IPC").

(3.) The brief facts of this case are that Aarti (deceased) was married to Gaurav on 2/1/2016. Within a period of about 15 months, on 2/4/2017, the deceased committed suicide, leaving behind two suicide notes dtd. 1/4/2017 and 2/4/2017. The complainant/father of the deceased filed an FIR on 3/4/2017 for offences under Ss. 304B, 306, 498A, 406, 506 read with Sec. 34 IPC and under Ss. 3 and 4 of Dowry Prohibition Act against the husband-Gaurav and also against the father-in-law and mother-in-law, who are arrayed as respondent nos.1 and 2 in this appeal.